SUBHASH CHANDEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No.118/2012 dated 18.08.2012, registered at Police Station, Dharampur, District Solan, under Sections 420, 120-B, 406 IPC.

(2.) IT has been stated that petitioner is working as Territory Sales Manager of Aircell Limited. There is a dispute with respect to distribution of load regarding recharge amount which is alleged to have been transferred by the Sood Agency, Baddi to various agencies such as Garg Electronics, Shivam Traders and Thakur Agencies. Whether the reporters of the local papers may be allowed to see the Judgment? Yes

(3.) IT has come in the investigation that the other accused Bhuvnesh Shraf and Vijay Kondaliya are on interim bail from the Court of learned Additional Sessions Judge, Fast Track Court, Solan. The next date in the case is fixed on 11.09.2012. The case is at an initial stage. IT has come in the investigation that distribution of E-Top took place outside Dharampur Circle which is not permissible without the consent of distributor and mapping change by the company. In connection with mapping change, report from Nodal Officer, Aircell, has been called. Subhash Chandel has joined the investigation. IT has come in the investigation that petitioner during his posting in Dharampur Circle changed the E-Top with Garg Telecommunication, Baddi, outside Dharampur Circle from February, 2012 to April, 2012, without the consent of Sood Agencies and also did other illegal acts without the permission of Sood Agencies. Subhash Chandel embezzled the amount. The submission has been made for rejection of the bail application.